SAMBUDDHA CHAKRABARTI, J. - (1.) Let the affidavit of service as well as the supplementary filed in Court today be kept with the record.
(2.) Heard Mr. Bakshi, the learned advocate for the petitioner. Mr. Mishra, the learned advocate appears for the respondent Nos. 1, 2 and 4 and Mr. Sengupta, the respondent Nos. 3 appears in person. They have not been called on to make any submission.
(3.) The case of the petitioner, inter alia, is that the respondent No. 3 was dismissed from service in the year 1995. This was followed by a challenge by him in this Court. Various connected applications and the applications arising out of the order passed in the earlier writ petition followed. The High Court part of the challenge ended in the year 2010.;